Section 12 in The Coimbatore City Municipal Corporation Water Supply By-Laws, 1990
12. Water-supply to mosques, churches and temples or any other places of worship.
- (i) This shall be only for drinking purposes and shall be regulated as under domestic supply, but without free allowance to compensate for loss in water cess element in property tax.(ii)The management of these institutions shall pay all the charges estimated for the installation of supply connection and the water charges.
